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Bombay High Court: Eating House License Doesn’t Automatically Include License To Serve Hookah - (03 May 2023)

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Bombay High Court has held that an Eating House Licence granted to a restaurateur doesn’t deem to include a permit to serve ‘Hookah’ or ‘Herbal Hookah’ under Section 394 of the Mumbai Municipal Corporation Act.

Tags : BOMBAY HC   EATING HOUSE LICENCE  

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